299. Conditions under which the free issue of uniform etc. is made.
(1)Every article of uniform including shoes, supplied free by Government to any officer, is Government property during the period for which it was issued and shall be duly accounted for during such period, but shall be taken by the officer wherever he may be transferred. Each such article becomes, on the expiry of the period for which it was issued, the absolute property of the officer in w hose possession if it is at the time.(2)Arms and accoutrements, such as belts, badges, sword-slings, bayonet- frogs, am-munition pouches, batons, etc., shall remain at the jail to which they were supplied, any officer losing or damaging any of these articles otherwise than by fair wear, shall be required to pay the cost of renewal or repair as the case may be.
